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Rajasthan High Court judgments, 2004

684 judgments · page 8 of 35

High Courts30 Sept 2004Dismissed

Kalu Singh Vs State of Rajasthan

Rajasthan High Court · (2005) 2 RLW 863 : (2004) 1 WLC 45

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 27Identification of Prisoners Act, 1920 — Section 4, 5
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High Courts29 Sept 2004Dismissed

Jugal Kishore Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 1 RLW 637 : (2005) 1 WLC 678

Rajasthan Subordinate Offices Ministerial Services (Amendment) Rules, 1999 — Rule 37, 37(1), 37(2), 39, 45Rajasthan Subordinate Offices Ministerial Staff Service Rules, 1957 — Rule 7
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High Courts28 Sept 2004

Ramdev Vs State of Rajasthan

Rajasthan High Court · (2004) 09 RAJ CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 433, 433(c)Prevention of Food Adulteration Act, 1954 — Section 16, 7
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High Courts24 Sept 2004Allowed

Hira Ram and Another Vs State of Rajasthan

Rajasthan High Court · (2005) 2 DMC 799 : (2005) 3 RCR(Criminal) 940 : (2005) 3 RLW 1565 : (2005) 1 WLC 20

Criminal Procedure Code, 1973 (CrPC) — Section 174, 299, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B
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High Courts24 Sept 2004Dismissed

Mahavir Singh Vs State of Rajasthan

Rajasthan High Court · (2005) 2 RLW 805 : (2004) 4 WLC 599

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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